GOVERNMENT OF ANDHRA PRADESH Vs. MEDWIN EDUCATIONAL SOCIETY

JUDGEMENT

(1.) IN these appeals the common questions of fact and law have been raised.

(2.) THE State having decided locations for establishment of Medical Colleges and Dental Colleges, constituted a committee headed by a sitting Judge of this Court with the other members i.e., the Director of Nizam's Institute of Medical Sciences and the Vice -Chancellor of NTR University of Health Sciences. The Committee was required to examine the applications in detail in accordance with the procedure provided and required to be followed.

(3.) THE need for establishing the colleges under private management is not disputed. The action of the State In permitting medical colleges and dental colleges being established was on an earlier occasion quashed by a Full Bench of this Court and confirmed by the Supreme Court on other grounds, not germane to the issues herein.